High Courts11 Jan 2017Dismissed
Dr.David Raja Bose, & Ors. Vs R.Issac Robi, & Ors.
Madras High Court · (2017) 01 MAD CK 0300
Code of Civil Procedure, 1908, Order 1Rule 10, Order 1Rule 8
COURT ARCHIVE
Madras High Court judgments, 2017
1,889 judgments · page 88 of 95
High Courts11 Jan 2017
Atual Khader Badrunnisa Fhamedia Vs Asmathullah Hashmi
Madras High Court · (2017) 01 MAD CK 0299
Indian Penal Code, 1860, Section 506(i) - Punishment for criminal ,intimidation
High Courts11 Jan 2017Dismissed
Ashok Kumar Vs K.K.Sivakumar, & Anr.
Madras High Court · (2017) 01 MAD CK 0297
Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High Court
High Courts11 Jan 2017
Madhu Vs State, Represented by Inspector of Police Madhikonpalayam Police Station
Madras High Court · (2017) 01 MAD CK 0296
Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 302, Section 302, Se
High Courts11 Jan 2017Allowed
Murugan, S/o.Ramaiya Vs Santhanam, S/o.Vellaiyam, & Ors.
Madras High Court · (2017) 01 MAD CK 0295
High Courts11 Jan 2017Dismissed
National Insurance Company Limited Vs Pushpalatha, & Ors.
Madras High Court · (2017) 01 MAD CK 0294
Code of Civil Procedure, 1908, Order 41Rule 33
High Courts11 Jan 2017
M/s.Shriram City Union Finance Limited Vs M/s.Super-Rubber & Engineering Co. Pvt. Ltd.
Madras High Court · (2017) 01 MAD CK 0293
Negotiable Instruments Act, 1881, Section 138 - Dishonour of cheque for insufficiency, etc., of funds in the account
High Courts11 Jan 2017
C.Gunasekaran Vs The State rep.
Madras High Court · (2017) 01 MAD CK 0292
Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 279, Section 338, Se
High Courts11 Jan 2017Allowed
Kandasamy Vs State rep. By The Inspector of Police
Madras High Court · (2017) 01 MAD CK 0291
Indian Penal Code, 1860, Section 302, Section 304, Section 506(2) - Punishment for murder - Punishment for culpable homicide not amounting to murder - Punishment for crimi
High Courts11 Jan 2017Allowed
Reliance General Insurance Company Limited Vs M.Santhi, & Ors.
Madras High Court · (2017) 01 MAD CK 0290
High Courts11 Jan 2017
Ravi Vs The State rep. By its
Madras High Court · (2017) 01 MAD CK 0289
Code of Criminal Procedure, 1973, Section 374(2) - Appeals from convictionsIndian Penal Code, 1860, Section 279, Section 304-A - Rash driving or
High Courts11 Jan 2017
Dr.M.D.Raju Kumar Vs The Registrar Bharathiar University
Madras High Court · (2017) 01 MAD CK 0288
High Courts11 Jan 2017
Asokan Vs The State,by
Madras High Court · (2017) 01 MAD CK 0287
Code of Criminal Procedure, 1973, Section 397 - Calling for records to exercise powers of revisionIndian Penal Code, 1860, Section 392, Section 75
High Courts11 Jan 2017
Venkatrayalu & anr. Vs Saraswathi Ammal & ors.
Madras High Court · (2017) 01 MAD CK 0286
High Courts11 Jan 2017
M/S.Y.J.ENTERPRISES Vs THE COMMISSIONER OF CUSTOMS & ORS.
Madras High Court · (2017) 01 MAD CK 0285
Customs Act, 1962, Section 110, Section 122, Section 124, Section 130E - Seizure of goods, documents and things - Adjudication of confiscations and p
High Courts11 Jan 2017
S.Thiagarajan Vs State Bank of Travancore & anr.
Madras High Court · (2017) 01 MAD CK 0284
High Courts11 Jan 2017
S.Prakashchand Vs M/s.Vertex Commex & Finpro Pvt. Ltd. & ors.
Madras High Court · (2017) 01 MAD CK 0283
Code of Criminal Procedure, 1973, Section 244, Section 245 - Evidence for prosecution - When accused shall be dischargedIndian Penal Code, 1860,
High Courts11 Jan 2017Disposed Off
A. Manju Vs Union of India
Madras High Court · (2017) LIC 1772 : (2017) 1 LLN 778
Railway Services (Discipline and Appeal) Rules, 1968 - Rule 9